KEHAR SINGH Vs. HPSEB LIMITED

JUDGEMENT

(1.) HEARD counsel for the parties. Rule.

(2.) RULE made returnable forthwith by consent. Counsel for the respective respondents waive notice. As short question is involved, petition is taken up for final disposal forthwith by consent.

(3.) THE sole ground agitated before us is that the transfer of petitioner was in the teeth of the policy of the department, as spelt out in office memorandum dated 10th April, 2008. Clause 7 of the said policy reads thus: